PUSHPENDRA SINGH BHATI, J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "It is therefore, humbly and respectfully prayed that this writ petition of the petitioner may kindly be allowed and by an appropriate writ, order or direction: (i) the order dated 11.4.2008 (Annex.11) passed by the respondent No. 3 may please be quashed and set aside, (ii) Any other appropriate order or direction, which this Hon'ble Court deems fit and just in favour of the petitioner be also passed."
(2.) In bare essentials, the facts of this case, as noticed by this Court, are that the petitioner was selected as Constable in the Rajasthan Police against the vacancy for the year 2005-2006 and was posted as Police Constable at District Rajsamand by the respondent No. 3 vide order dated 11.04.2006, which is Annexure- 1 of the writ petition.
(3.) The petitioner applied for four days' leave on 02.01.2008, and while the same was sanctioned, the petitioner proceeded on leave.;